M.BALARAM MUDDUKURI Vs. PRAGATHI KRISHNA GRAMIN BANK

JUDGEMENT

(1.) The petitioner is before this Court assailing the order dated 31.12.2015 passed by the Debts Recovery Tribunal ('DRT' for short) on I.A.No.5704/2015 in O.A.No.93/2014.

(2.) The respondent No.1-Bank has filed the application under Section 19 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 ('RDDB Act' for short) against the petitioner herein and the respondent No.2 seeking issue of Recovery Certificate for the amount claimed therein. In the said proceedings, the petitioner herein has filed the objection statement. Subsequent thereto, the respondent No.1 herein has examined the witness on behalf of the applicant Bank. The petitioner herein, at that stage has filed the application in I.A.No.5704/2015 seeking leave to cross- examine the witness, who was examined as AW-1. The DRT, through the order impugned dated 31.12.2015 has rejected the application. It is in that light, the petitioner is before this Court in this petition.

(3.) This Court, while directing notice to the respondents had granted interim stay of further proceedings before the DRT. In that light, the consideration at present would be as to whether the request of the petitioner seeking cross-examination of AW-1 is required to be granted by this Court or whether the order of the DRT rejecting such request would be justified.